Prafulla Kumar Bhumij vs. State Of Odisha
Facts
The petitioner, Prafulla Kumar Bhumij, filed a writ petition before the High Court of Orissa at Cuttack. The case was connected to and had common issues with W.P.(C) No.14924 of 2020. The Court was considering the writ petition against the State of Odisha and others. The judgment indicates that the restrictions due to the COVID-19 pandemic were ongoing, and parties were permitted to use printouts of orders from the High Court's website as valid copies, subject to attestation.
Held
The Court held that the issues in W.P.(C) No.2020 of 2021 were connected and common to W.P.(C) No.14924 of 2020. Consequently, the writ petition was disposed of in terms of the judgment rendered in W.P.(C) No.14924 of 2020 on 7th June, 2021. The specific findings or reasoning from the judgment in W.P.(C) No.14924 of 2020 are not detailed in this order. The operative direction was to dispose of the present writ petition based on the prior judgment. No specific issues were expressly left undecided, as the matter was resolved by reference.
Key Issues
1. Whether the issues in W.P.(C) No.2020 of 2021 are connected and common to W.P.(C) No.14924 of 2020, warranting disposal in terms of the latter's judgment. The petitioner's argument, if any, is not recorded. The revenue or State's argument, if any, is not recorded. The Court's decision hinges on the connection and commonality of issues.
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Cause title — parties, addresses and appearances
ORDER Order No. 7th June, 2021 4. Since the issues here are connected and common to W.P.(C) No.14924 of 2020, the writ petition is disposed of in terms of the judgment dated 7th June, 2021 rendered in W.P.(C) No.14924 of 2020. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court’s Notice No.4587, dated 25th March, 2020 as modified by Court’s Notice No.4798, dated 15th April, 2021. (B.P.Routray)
Judge
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